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[Cites 0, Cited by 5] [Entire Act]

State of Kerala - Section

Section 35 in Guruvayoor Devaswom Act, 1978

35. Thantri to be final authority in religious matters.

(1)Nothing in this Act shall be deemed to authorise the Committee or the Commissioner or the Government to interfere with the religious or spiritual matters pertaining to the Devaswom.
(2)The decision of the Thantri of the Temple on all religious, spiritual, ritual or ceremonial matters pertaining to the Devaswom shall be final, unless such decision violates any provision contained in any law for the time being in force.